Section 223 in The Gujarat Municipalities Act, 1963
223. Loitering or importuning for the purpose of prostitution.
- Whoever in any street or public place within the limits of a municipal borough loiters for the purpose of prostitution or importunes any person to the commission of sexual immorality shall be punished with fine which may extend to one hundred rupees:Provided that no Court shall take cognizance of an offence under this section except on the complaint of the person importuned, or of a police officer not below the rank of an officer in charge of police station and specially authorized in this behalf by the district magistrate or by the municipality.(12)Regulation of Pilgrims' Lodging Houses
